WPPIL/48/2022
2023 Latest Caselaw 394 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                              AND
             HON'BLE SRI JUSTICE RAVINDRA MAITHANI

                         14TH FEBRUARY, 2023
            WRIT PETITION (PIL) No. 48 OF 2022

Between:

Gurdev Singh.
                                                                    ...Petitioner
and

Union of India and others.
                                                               ...Respondents

Counsel for the petitioner.           :   Mr. Sandeep     Tiwari,   the   learned
                                          counsel.

Counsel for respondent no. 1.         :   Mr. Lalit Sharma, the learned Standing
                                          Counsel for the Union of India.

Counsel for respondent nos. 2 to 6.   :   Mr. S.N. Babulkar, the learned
                                          Advocate General assisted by Mr. C.S.
                                          Rawat, the learned Chief Standing
                                          Counsel for the State of Uttarakhand.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              In the light of our order passed in Writ Petition

(PIL) No. 47 of 2022 dated 14.02.2023, the present Writ

Petition also stands disposed of in the aforesaid terms.

2.            Consequently, pending applications, if any, also

stand disposed of.


                                                    ________________
                                                     VIPIN SANGHI, C.J.



                                            ____________________
                                            RAVINDRA MAITHANI, J.

Dt: 14th February, 2023 Rahul